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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Assam - Subsection

Section 20(5) in Guwahati Metropolitan Development Authority Act, 1985

(5)Subject to the forgoing provisions of this section, the State Government may direct the Authority to furnish such information as the State Government may require for the purposes of approving any plan submitted to it under this section.